USHA LOUIS Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is working as the Headmistress of Leo XIIIth Higher Secondary School, Pulluvila. Some untoward incidents happened in the school in the year 2007. The Director of Higher Secondary Education made an enquiry and submitted report to the Government. Exercising the power under Section 12A(2) of the Kerala Education Act, the Deputy Director of Education placed the petitioner under suspension on 9.2.2009, pursuant to the direction issued by the Government. Thereafter, the Director of Public Instruction passed Exhibit P1 order dated 30.5.2009 directing the Manager to reinstate the petitioner in service. The relevant portion of Exhibit P1 order is extracted below :

(2.) THE Manager issued Exhibit P2 charge memo dated 23rd April 2009 to the petitioner. The following charges were framed against the petitioner :

(3.) AS per Exhibit P6 order dated 28.9.2010, the Government directed the Deputy Director of Education to take appropriate disciplinary action against the petitioner invoking Rule 75A of Chapter XIVA KER and to report compliance to the Government. In Exhibit P6, it was mentioned as follows :